Delhi High Court - Orders
Sandeep Kumar And Ors vs Union Of India And Ors on 25 April, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Sudhir Kumar Jain
$~16 & 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2299/2020 with CM APPL. 8014/2020, CM APPL.
8015/2020
SANDEEP KUMAR AND ORS. ..... Petitioners
Through: Ms. Pallavi Awasthi and Ms. Apurva
Singh, Advocates
versus
UNION OF INDIA AND ORS. ..... Respondents
Through:
Mr. Anil Soni, CGSC with Mr.
Devesh Dubey, Advocate with Mr.
Sanjay Kumar, Insp., CISF for R-
1/UOI
+ W.P.(C) 2401/2020 with CM APPL. 8393/2020, CM APPL.
8394/2020
SHASHI SHANKAR UPADHYAY AND ORS. ..... Petitioners
Through: Ms. Pallavi Awasthi and Ms. Apurva
Singh, Advocates
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Anil Soni, CGSC with Mr.
Devesh Dubey, Advocate with Mr.
Sanjay Kumar, Insp., CISF for R-
1/UOI
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 25.04.2022 CM APPL. 8014/2020 (exemption) in W.P.(C) 2299/2020 CM APPL. 8393/2020 (exemption) in W.P.(C) 2401/2020
1. The application is allowed, with a direction to the applicant to file requisite certified copies, original copies, true typed copies and margins of dim annexures within four weeks.
Signature Not VerifiedW.P.(C) 2299/2020 & W.P.(C) 2401/2020 page 1 of 2 Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:27.04.2022 17:24:21
2. The application is accordingly disposed of. W.P.(C) 2299/2020 with CM APPL. 8015/2020 (Application u/S 151 of CPC) W.P.(C) 2401/2020 with CM APPL. 8394/2020(Application u/S 151 of CPC)
1. Issue notice.
2. Mr. Anil Soni, Central Government Standing Counsel for the respondent no.1 accepts notice and seeks time to file the counter affidavit.
3. Let needful be done within six weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
4. Upon taking fresh steps, the service be effected to the remaining respondents. On the receipt of the notice, the said respondents are directed to file the counter affidavit within six week. Rejoinder thereto, if any, be filed within four weeks thereafter.
5. Renotify on 26.09.2022.
SURESH KUMAR KAIT, J SUDHIR KUMAR JAIN, J APRIL 25, 2022 j W.P.(C) 2299/2020 & W.P.(C) 2401/2020 page 2 of 2 Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:27.04.2022 17:24:21